Arijit Pasayat, J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Allahabad High Court directing the appellant to deposit the entire amount awarded by the Motor Accident Claims Tribunal/Special Judge, Mathura in MACC No. 431 of 2005. It was directed that the amount was to be invested and paid to the claimant respondent No.1 in accordance with the directions of the Tribunal.
(3.) Learned counsel for the appellant submitted that a detailed, frivolous and false claim was lodged. It was submitted that a bare look at the factual scenario would go to show that the claim has no foundation. The accident purportedly took place on 24-12-2000, the FIR was lodged on 31-5-2001 and in December, 2005 a Claim Peti tion claiming compensation under provisions of Motor Vehicles Act, 1988 (in short the Act) was filed.;